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State of Andhra Pradesh - Section

Section 14 in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020

14. Accounts and Audit –

(1)The Commission shall maintain proper accounts and other relevant records and prepare an annual statement of accounts in such form and in such manner, as may be prescribed.
(2)The accounts of the Commission shall be audited by such authority at such times and in such manner as may be prescribed.